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[Cites 0, Cited by 0] [Section 264] [Entire Act]

Nagpur Province - Subsection

Section 264(2) in The City of Nagpur Corporation Act, 1948

(2)When such conveyances have been provided, it shall not be lawful, without the sanction of the Medical Officer of Health, to carry any such person or dead body in, or for such person to cause himself to be carried in, any other public conveyance.